THAHIRA P Vs THE ADMINISTRATOR, UT OF LAKSHDWEEP
Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE MADAN B. LOKUR
Case number: SLP(C) No.-033281-033281 / 2016
Diary number: 37304 / 2016
Advocates: C. K. SASI Vs
SLP (C) No. 33281 of 2016 Page 1 of 7
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
PETITION FOR SPECIAL LEAVE TO APPEAL (CIVIL) NO. 33281 OF 2016
Thahira. P ......Petitioner
Vs.
The Administrator,
UT of Lakshadweep & Ors. ....Respondents
JUDGMENT
Madan B. Lokur, J.
1. The grievance of the petitioner is directed against the judgment
and order dated 9 th September, 2016 passed by a Division Bench of the
Kerala High Court in O.P. (CAT) No. 126 of 2016.
2. The Administration of the Union Territory of Lakshadweep
(Directorate of Education) issued an advertisement inviting applications
from local candidates between 18-25 years having a bachelor’s degree in
Sociology from a recognised University for appointment to the post of
Social Education Organizer.
SLP (C) No. 33281 of 2016 Page 2 of 7
3. The petitioner Thahira applied for the post. She had obtained a
B.A. Degree in Malayalam and Sociology (Double Main) from the
University of Calicut in Kerala. Similarly, respondent No. 4 Kadeeja
also applied for the post. She had a B.A. Degree in Sociology (Single
Main) from the same University that is the University of Calicut.
4. The Administration considered all the applications and on 24 th
May, 2011 published a check list of candidates who had applied for the
post of Social Education Organiser. The check-list mentioned the
desirable qualification was BSW/MSW from a recognised University and
as regards the degree of Bachelor in Sociology it was mentioned that
Sociology would be given 85% weightage, BSW 5% weightage and
MSW 10% weightage.
5. Based on the above, the check-list showed that Thahira was Rank
No.1 having obtained 48.03% marks while Kadeeja was Rank No.2
having obtained 46.43% marks.
6. The check-list was accompanied by a notice of the same date
published for the information of all the applicants. It was mentioned in
the notice that in case of any mistake in the personal data or in the marks
entered in the check-list, the same may be brought before the department
till 1 p.m. on 26 th May, 2011. It was also stated in the notice that no
complaint would be entertained after the stipulated time and date.
SLP (C) No. 33281 of 2016 Page 3 of 7
7. On 27 th May, 2011 that is after the cut-off date, Kadeeja is said to
have filed an objection to the check-list. The objection was limited to the
allegation that Thahira did not have the required qualification for the post
of Social Education Organiser since she had a degree in Malayalam and
Sociology (Double Main). No objection was raised to the weightage
given to the qualifications.
8. It appears that the objection raised by Kadeeja was not accepted or
not considered by the Administration being beyond time. Be that as it
may, a rank list was then published on 4 th June, 2011 for the post of
Social Education Organiser in which Thahira was placed at Rank No. 1
and Kadeeja was placed at Rank No.2.
9. On 7 th June, 2011 Thahira was appointed to the post of Social
Education Organiser on a temporary basis.
10. Feeling aggrieved, Kadeeja preferred an application before the
Central Administrative Tribunal being O.A. No. 666 of 2013 dated 18 th
July, 2013 challenging the appointment of Thahira. The Administration
filed a reply to the application to the effect that since no objection had
been received to the check-list, within the prescribed time, the list was
finalised and the rank list published.
11. One of the issues adverted to before the Tribunal was whether the
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degree obtained by Thahira in Malayalam and Sociology (Double Main)
was equivalent to a degree in Sociology (Single Main). The University of
Calicut filed an affidavit on 4 th September, 2013 to the effect that the
question of equivalence had not been considered by the Academic Board
of the University.
12. By an order dated 15 th March, 2016 the Tribunal allowed the
application filed by Kadeeja and it was held that the composite marks
obtained by the candidates should be taken into consideration for making
the selection. Consequently, the marks obtained by Kadeeja in her
subsidiary subjects were also taken into consideration and on that basis it
was held that the appointment of Thahira was not justified.
13. Feeling aggrieved by the decision of the Tribunal, a writ petition
being O.P. (CAT) No. 126 of 2016 was preferred by Thahira before the
High Court of Kerala. The High Court upheld the order passed by the
Tribunal. In other words, the appointment of Thahira was struck down.
14. At this stage, it may be mentioned that in the meanwhile the
University of Calicut looked into the equivalence issue and concluded on
or about 9 th May, 2016 that the degree in Malayalam and Sociology
(Double Main) was equivalent to a degree in Sociology (Single Main)
awarded by the University. That being the position, there cannot be any
doubt that Thahira was entitled to be considered for appointment to the
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post of Social Education Organiser.
15. The High Court took into consideration the method of calculation
of marks for deciding who should Rank No. 1 and who should Rank No.2
and found fault with it. We are afraid the High Court ought not to have
travelled this path since this was not an issue raised by Kadeeja in her
representation to the Administration. Her only grievance was with regard
to the eligibility of Thahira who had a degree in Malayalam and
Sociology (Double Main) which, according to her, made Thahira
ineligible since she did not have a degree in Sociology (Single Main).
16. That apart, the check-list published on 24 th May, 2011 gave the
weightage of marks to be awarded. It would have been more appropriate
for the High Court to permit the Directorate of Education to proceed on
the announced basis rather than to open the issue of award of marks
which, in any case, was not the grievance made by Kadeeja. In matters
such as the present, it is advisable to leave the award of marks, weightage
to be given etc. to the authorities who are dealing with the issue.
Otherwise, any interference by the Court would amount to trenching on
the wisdom and expertise of the selecting authority leading to avoidable
litigation and uncertainty of employment as far as the candidates are
concerned. It is another matter if there is some ex facie perversity or
SLP (C) No. 33281 of 2016 Page 6 of 7
illegality in the process, but that is not so insofar as the present case is
concerned.
17. There also must be some adherence to the timelines held out to all
candidates. In the present case, all the candidates were informed that if
they had any objection to the check-list, they should file an objection
before 1 p.m. on 26 th
May, 2011. Kadeeja did not file her objection
within the prescribed time. As such, the Administration was fully
justified in not considering her objection or rejecting it as being beyond
the prescribed time. Adherence to such time limits, if not strictly
followed, can again lead to uncertainties particularly if other candidates
also start raising objections after the cut off date and providing some
justification for the delay. In such circumstances, the process of selection
would get bogged down and unduly prolonged which would neither serve
the interest of the concerned institution nor the management of affairs of
the institution.
18. Consequently, we are of opinion that the Tribunal and the High
Court needlessly opened up a new avenue for challenging the
appointment of Thahira as Social Education Organiser. Both the Tribunal
and the High Court ought to have exercised due restraint given the time
limit for raising an objection by the Administration and the actual
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objection raised by Kadeeja.
19. Accordingly, the order dated 15 th March, 2016 passed by the
Tribunal as well as the impugned judgment and order dated 9 th
September, 2016 passed by the High Court are set aside.
20. The petition is allowed. No costs.
............................................J
(Madan B. Lokur)
New Delhi; ...........................................J
April 17, 2018 (Deepak Gupta)